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Patents Act, 1970 36. Secrecy directions to be periodically reviewed (1) The question whether an invention in respect of which directions have been given under section 35 continues to be relevant for defense purposes shall be re-considered by the Central Government within nine months from the date of issue of such directions and thereafter at intervals not exceeding twelve months, and if, on such re-consideration it appears to the Central Government that the publication of the invention would no longer be prejudicial to the defense of India it shall forthwith give notice to the Controller accordingly and the Controller shall thereupon revoke the directions previously given by him. (2) The result of every re-consideration under sub-section (1), shall be communicated to the applicant within such time and in such manner as may be prescribed.    |
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